Arun Bhansali, J. - (1.) THIS writ petition is directed against the order dated 24.2.2015 passed by the trial court, whereby the application filed by respondent - Paramjeet Singh under Order 1, Rule 10 CPC has been allowed by the trial court. The petitioner filed a suit for permanent injunction against the State of Rajasthan and its authorities under the Irrigation Department seeking injunction against closing of certain Naka existing in his field.
(2.) THE respondent - Paramjeet Singh filed an application under Order 1, Rule 10 CPC inter -alia with the averments that the plaintiffs have illegally opened certain Nakas, which have been closed by the Irrigation Department and the present suit filed by the petitioners seeking injunction against the Irrigation Department, which injunction if granted, the applicant would be hurt and therefore, he is necessary party to the proceedings. The application was opposed by the petitioners inter -alia indicating that the applicant was not a necessary party and the application be dismissed.
(3.) THE trial court after hearing the parties granted application filed by the applicant and directed to implead as party.;